Naseeba vs The State Of Kerala
2024 Latest Caselaw 27006 Ker

Kerala High Court

Naseeba vs The State Of Kerala on 6 September, 2024

                                                 2024:KER:68155

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

           THE HONOURABLE MR.JUSTICE BASANT BALAJI

  FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                    WP(C) NO. 10917 OF 2021


PETITIONER/S:

          NASEEBA
          AGED 35 YEARS
          W/O. MUHAMMADALI, CHOLAKKAL QUARTER,
          VALLAPPUZHA P.O., PATTAMBI, KOPPAM, PALAKKAD
          DISTRICT-679336.



          BY ADVS.
          SAJEEVAN KURUKKUTTIYULLATHIL
          SHRI.VISHNU PRABHAKAR V.S.




RESPONDENT/S:

    1     THE STATE OF KERALA,
          REPRESENTED BY THE HOME SECRETARY,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
          695001.

    2     THE STATION HOUSE OFFICER,
          KOPPAM POLICE STATION, PALAKKAD DISTRICT-679307.

    3     THE DISTRICT POLICE CHIEF,
          PALAKKAD DISTRICT-678001.
                                                   2024:KER:68155
WP(C) NO. 10917 OF 2021

                                -2-



    4       ABOOBACKER SIDDIQUE,
            AGED 40 YEARS, S/O. MOIDEEN, MANAKKATHODI VEEDU,
            VALLAPUZHA, PATTAMBI, KOPPAM, PALAKKAD-679336.



OTHER PRESENT:

            SR GP SRI. BIMAL K. NATH


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                             2024:KER:68155
WP(C) NO. 10917 OF 2021

                                  -3-



                             JUDGMENT

(Dated this the 6th day of September 2024)

The writ petition has been filed seeking police

protection for the life and property of the petitioner from the 4 th

respondent.

2. Notice was ordered to the 4th respondent on

14.05.2021. The petitioner has not taken any steps till date.

3. The writ petition has been pending for the last

three years without any orders. Therefore, it can be safely

concluded that there is no threat to the life of the petitioner.

In the result, the writ petition is dismissed.

Sd/-

BASANT BALAJI JUDGE

JS 2024:KER:68155 WP(C) NO. 10917 OF 2021

APPENDIX OF WP(C) 10917/2021

PETITIONER EXHIBITS

EXHIBIT P1 A COPY OF THE FIR IN CRIME NO. 57/2021 OF KOPPAM POLICE STATION IN PALAKKAD DISTRICT.

EXHIBIT P2 A TRUE COPY OF THE REPRESENTATION DATED 23/03/2021 SENT TO THE 3RD RESPONDENT.